Section 54(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Where a tenant dies, the landlord shall be deemed to have continued the tenancy-(a)if such tenant was a member of an undivided Hindu family, to the surviving members of the said family, and(b)if such tenant was not a member of an undivided Hindu family, to his heirs, on the same terms and conditions on which such tenant was holding at the time of his death.
